- (1.) Prayer in this petition for quashing of FIR No.38 dated 14.02.2009, under Sections 148, 323, 324, 326 read with Section 149 of the Indian Penal Code (for short 'IPC'), registered at Police Station, City, Rupnagar, and the consequential proceedings arising therefrom on the basis of compromise.
(2.) Vide order dated 15.02.2012, this Court had directed the affected parties to appear before learned trial Court on 01.03.2012 for recording their respective statements with regard to compromise. The said Court was also directed to send a detailed report in that regard on or before the date fixed by this Court. In compliance of the above, respondent No.2- complainant Satnam Singh and the petitioners did appear before the learned Court below and got recorded their respective statements with regard to the compromise. Report dated 04.10.2012 in that regard has also been received from learned Chief Judicial Magistrate, Ropar. Perusal of the report reveals that Satnam Singh got recorded his statement to the effect that the matter in question had been compromised and similar joint statements were suffered by the petitioners also. The report further reveals that the compromise effected between the private parties is genuine.
(3.) Learned counsel for respondent No.2-complainant admits the factum of compromise and has no objection if the impugned F.I.R. and the consequential proceedings arising therefrom are quashed.;